Rajendra vs State Of Rajasthan
2021 Latest Caselaw 18129 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6506/2021

Rajendra S/o Sh. Om Prakash, Aged About 35 Years, R/o Kumhar Mohalla, Lambi, Malout, Sri Muktsar Sahib, Punjab, India.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Sharda D/o Sh. Bhagirath, R/o Chunawadh, Sriganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

01/12/2021

As per the factual report received, the charge-sheet in the

case has been filed.

The factual report produced by learned Public Prosecutor is

taken on record.

In these circumstances, learned counsel for the petitioner

does not want to press this petition at this stage and seeks liberty

to approach the trial court for taking the appropriate proceedings.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J

224-Shahenshah/-

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